Central Information Commission
Parminder Singh vs Mcd on 1 November, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File Nos.: CIC/MCDND/A/2023/146535, CIC/MCDND/A/2023/146534,
CIC/MCDND/A/2023/146533, CIC/MCDND/A/2023/146532,
CIC/MCDND/A/2023/146531, CIC/MCDND/A/2023/146530,
CIC/MCDND/A/2023/146529, CIC/MCDND/A/2023/146528,
CIC/MCDND/A/2023/146527, CIC/MCDND/A/2023/146526,
CIC/MCDND/A/2023/146525, CIC/MCDND/A/2023/146524,
CIC/MCDND/A/2023/146523, CIC/MCDND/A/2023/146522,
CIC/MCDND/A/2023/146521, CIC/MCDND/A/2023/146520,
CIC/MCDND/A/2023/146538, CIC/MCDND/A/2023/146537,
CIC/MCDND/A/2023/146536 (Total 19 cases)
Parminder Singh .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
Executive Engineer
(Building)-II, Municipal
Corporation of Delhi, Keshav
Puram Zone, A-1 Block,
Keshav Puram, Delhi - 110035
PIO,
Municipal Corporation of
Delhi North MCD, Keshav Puram
Zone, Keshav Puram, New
Delhi-110035. .... ितवादीगण /Respondents
Date of Hearing : 28.10.2024
Date of Decision : 30.10.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Page 1 of 50
The above-mentioned second appeals are clubbed together as the subject-
matter is similar in nature and hence are being disposed of through a
common order.
Relevant facts emerging from appeal:
RTI application filed on : 26.06.2023, 03.07.2023
CPIO replied on : 25.08.2023, 11.08.2023 and 26.12.2023
First appeal filed on : 04.09.2023, 16.08.2023
First Appellate Authority's order : 03.10.2023
2nd Appeal/Complaint dated : 15.11.2023
CIC/MCDND/A/2023/146535
Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:
Whether Mosaic Banquet A-2, Wazirpur lnd Area, Ashok Vihar, New Delhi 110052 "(A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no.
(F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws.
(G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws.Page 2 of 50
(H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above-
mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 25.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding A-2, Wazirpur Indi. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD.
C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.Page 3 of 50
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding A-2, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building(HQ)/MCD. The sought information pertains to Building HQ/MCD.
C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.Page 4 of 50
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 13 dt. 24.01.2013.
J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146534 Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:
"1. Whether Geandeur By Lavanya Banquet A-15, Mahatma Gandhi Road Wazirpur Ind Area, Wazirpur New Delhi-110052 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no.
(F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws.Page 5 of 50
(G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws.
(H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above-
mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 25.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding A-15, Wazirpur Indi. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD.
C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.Page 6 of 50
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding A-15, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building(HQ)/MCD. The sought information pertains to Building HQ/MCD.
C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.Page 7 of 50
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 189 dt. 08.05.2018, 719 dt. 15.02.2019 and 1203 dt. 13.09.19.
J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146533 Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:
"1. Whether Pushp Aleela Banquet A-4, Wazirpur Ind Area, Wazirpur New Delhi-110052 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no.
(F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws.Page 8 of 50
(G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws.
(H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above-
mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 25.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding A-4, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD.The sought information pertains to Building HQ/MCD.
C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above. G. As in (B) above.
H. As in (B) above.Page 9 of 50
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding A-4, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD.The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above. F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Page 10 of 50CIC/MCDND/A/2023/146532 Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:
"1. Whether Marina Dream Banquet B-72/5, Wazirpur Ind Area, Wazirpur New Delhi-110052 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no.
(F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws.
(G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws.
(H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above-
mentioned property.
Page 11 of 50(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 25.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-72/5, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:- A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD.The sought information pertains to Building HQ/MCD. C. As in (B) above. D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the unauthorized details of constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. J. As in (B) above."
Being dissatisfied the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03-02-2024, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding Page 12 of 50 B-72/5, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 519 dt. 27.06.2018. and 63 dt. 09.04.2021. J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146531 Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:
"1. Whether Royal Pepper Banquet (Tulip) B-70 Wazirpur Ind Area Opp Shalimar Bagh New Delhi-110052 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.Page 13 of 50
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no.
(F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws.
(G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws.
(H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above-
mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 25.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-70, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:- A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building(HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.Page 14 of 50
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the unauthorized details of constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-70, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above. F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Page 15 of 50CIC/MCDND/A/2023/146530 Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:
"1. Whether Regal Palace Banquet Hall, B-33 G.T Karnal Road, Telephone Exchange, Ind Area, Shakti nagar, New Delhi-110033 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no.
(F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws.
(G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws.
(H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above-
mentioned property.
Page 16 of 50(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 25.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-33, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building(HQ)/MCD.The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the unauthorized details of constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding Page 17 of 50 B-33, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 459 dt. 13.10.2015 J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146529 Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:
"1. Whether Atiantis Park Ballroom B-21, G.T Karnal Road, Ind Area, Ashok Vihar, New Delhi-110007 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.Page 18 of 50
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no.
(F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws.
(G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws.
(H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above-
mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 25.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-48, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.Page 19 of 50
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-21, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 339 dt. 05.06.2018 and 637 dt. 25.10.2018 J. As in (B) above."Page 20 of 50
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146528 Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:
"1. Whether Royal Pepper (Krish) B-94 Ring Road, Poorabi Shalimar Bagh, Wazirpur New Delhi-110052 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no.
(F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws.
(G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws.
(H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above-
mentioned property.
Page 21 of 50(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 25.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-94, Wazirpur, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-94, Page 22 of 50 Wazirpur, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD.
C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146527 Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:
"1. Whether Mohan Leela Royal A-8/3 Mahatma Gandhi Road, Wazirpur Ind Area, Wazirpur New Delhi-110052 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.Page 23 of 50
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no.
(F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws.
(G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws.
(H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above-
mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 25.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding A-8/3, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD.The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.Page 24 of 50
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.. J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding A-8/3, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 70 dt. 17.07.2000. J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146526 Page 25 of 50 Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:
"1. Whether Floriana Banquet B-48, G.T Karnal Road, Ind Area, Ashok Vihar, New Delhi-110033 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no. (F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws. (G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws. (H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above- mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 25.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-48, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.Page 26 of 50
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-48, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.Page 27 of 50
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 423 dt. 08.12.2016. J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146525 Information sought:
The Appellant filed an RTI application dated 03.07.2023 seeking the following information:
"1. Whether Invitation Banquet Hall, B-12 G.T Karnal Road, Ind Area, Ashok Vihar, New Delhi-110007 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no. (F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws. (G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws. (H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above-
mentioned property.
Page 28 of 50(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 11.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-12, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the unauthorized details of constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-12, G.T.K. Page 29 of 50 Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned information pertains to Building HQ/MCD. by Building(HQ)/MCD. The sought C. As in (B) above. D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146524 Information sought:
The Appellant filed an RTI application dated 03.07.2023 seeking the following information:
"1. Whether Grand Plaza Elegance, B-17 G.T Karnal Road, Ind Area, Ashok Vihar, New Delhi-110007 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no.Page 30 of 50
(F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws. (G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws. (H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above- mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 11.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-17, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined.Page 31 of 50
Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-17, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under.-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD.
C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 196 dt. 02.12.2011. J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146523 Information sought:
The Appellant filed an RTI application dated 03.07.2023 seeking the following information:
"1. Whether Pritam Deluxe, B-54, G.T Karnal Road, Ind Area Veer Nagar Gujranwala Town, New Delhi-110033 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.Page 32 of 50
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindły provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no. (F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws. (G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws. (H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above- mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 11.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-54, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.Page 33 of 50
I. It is informed that for ease of access of information all the unauthorized details of constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-54, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 679 dt. 19.12.2018 and 1215 dt. 16.09.2019 J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Page 34 of 50CIC/MCDND/A/2023/146522 Information sought:
The Appellant filed an RTI application dated 03.07.2023 seeking the following information:
"1. Whether The Emerald By Eleven Cource, B-33, G.T Karnal Road, Ind Area Ashok Vihar, New Delhi-110033 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department..
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no. (F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws. (G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws. (H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above- mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 11.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-33, G.T.K. Page 35 of 50 Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. . The property in B question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the unauthorized details of constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-33, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.Page 36 of 50
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 459 dt. 13.10.2015. J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146521 Information sought:
The Appellant filed an RTI application dated 03.07.2023 seeking the following information:
"1. Whether Star Banquet Hall, B-29 G.T Karnal Road, Ind Area, Ashok Vihar, New Delhi-110033 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no. (F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws. (G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws. (H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.Page 37 of 50
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above- mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate."
The CPIO furnished a point-wise reply to the Appellant on 11.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-29, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 16.08.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
Page 38 of 50"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding B-29, G.T.K. Indl. Area, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 89 dt. 19.01.2018. J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146520 Information sought:
The Appellant filed an RTI application dated 03.07.2023 seeking the following information:
"1. Whether Mehfil Banquet Hall, A-39, G.T Karnal Road, Mahendru Enclave, Gujranwala Town, New Delhi-110033 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.Page 39 of 50
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no. (F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws. (G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws. (H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above- mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 11.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding A-39, G.T.K. Road, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. J. As in (B) above."Page 40 of 50
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding A-39, G.T.K. Road, Delhi-110007 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005.
B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146538 Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:Page 41 of 50
"1. Whether Casa Lima Banquet B-51, G.T Karnal Road, Ind Area, Near Nanak Piao Guru dwara, New Delhi-110033 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no. (F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws. (G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws. (H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above- mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 25.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding C-92, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD.Page 42 of 50
C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding C-92, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 428 dt. 01.10.2015.Page 43 of 50
J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146537 Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:
"1. Whether Cherish Banquet, B-94 Wazirpur Ind Area Opp, Wazirpur New Deihi-110052 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no. (F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws. (G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws. (H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above- mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"Page 44 of 50
Having not received any response from the CPIO, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/MCDND/A/2023/146536 Information sought:
The Appellant filed an RTI application dated 26.06.2023 seeking the following information:
"1. Whether La Mansion Banquet C-92, Ring Road Wazirpur Ind Area, Azadpur, New Delhi-110052 (A) Kindly provide the information that the property as mentioned above is regularized from M.C.D., please provide certify copy of regularization certificate.
(B) Kindly provide the information regarding plot area(gaj/meter) of the property as mentioned above.
(C) Kindly provide the information that for how many floors the sanction was given by MCD building department.
(D) Kindly provide the information of the area(gaj/meter) of the building for which the sanction plan was approved by your respective department.
(E) Kindly provide the information that the said property is constructed according to sanction site plan with prior approval from MCD, please provide the certify copy of the sanction site plan/ file no. (F) Kindly provide the information about the permissible height of construction of property, as per the MCD building by-laws. (G) Kindly provide the information about the permissible height of the basement of property, as per the MCD building by-laws. (H) Kindly provide the information that the above-mentioned property is still as the approved sanction plan or owner makes any changes in property.Page 45 of 50
(I) Kindly provide the information that the above-mentioned property is ever booked by MCD or has any pending complaint against the above- mentioned property.
(J) Kindly provide the information regarding the completion certificate of the above-mention property. Kindly provide the certify copy of completion certificate"
The CPIO furnished a point-wise reply to the Appellant on 25.08.2023 stating as under:
"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding C-92, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & B. being third party information, cannot be provided under RTI Act 2005. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in.
J. As in (B) above."
Being dissatisfied, the appellant filed a First Appeal dated 04.09.2023. The FAA vide its order dated 03.10.2023, held as under:
"The applicant in his appeal has stated that incomplete reply was given by the PIO. The information provided by the PIO has been examined. Therefore, PIO, EE (B-II)/KPZ is directed to provide amended and complete information to the applicant after following provisions of RTI Act 2005 within 10 days from the receipt of this order."
In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 26.12.2023 stating as under:
Page 46 of 50"Reference subject mentioned RTI application of Sh. Parminder Singh has been received in Building Department-II, Keshav Puram Zone regarding C-92, Wazirpur Indl. Area, Delhi-110052 the information/reply pertaining to available with this office is as under:-
A. The information sought by the applicant is not sub-serve any public interest & being third party information, cannot be provided under RTI Act 2005. B. The property in question falls in Industrial area and the building plans in Industrial areas are being sanctioned by Building (HQ)/MCD. The sought information pertains to Building HQ/MCD. C. As in (B) above.
D. As in (B) above.
E. As in (B) above.
F. As in (B) above.
G. As in (B) above.
H. As in (B) above.
I. It is informed that for ease of access of information all the details of unauthorized constructions booked since 2001 is available on MCD website and can be viewed at www.mcdonline.nic.in. However, the above said property has been booked for unauthorized construction vide no. 428 dt. 01.10.2015. J. As in (B) above."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeals.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present in person.
Respondent: Shri Vijay Meena, AE (Building) & APIO and Shri Sahil Dua, DEO present in person.
Written submissions of the Respondent are taken on record.
The Appellant, during the hearing, reiterated the contents of his above- mentioned RTI applications and instant appeals and submitted that till date no information has been provided to him by the Respondent. The Appellant contended that the information sought by him is in larger public interest and he is entitled to obtain the same under the RTI Act. The Appellant further submitted that despite the specific directions given by the FAA in his above- mentioned first appeals, the CPIO has not provided any information and instead has reiterated the previous replies.Page 47 of 50
The Respondent submitted that vide their letters dated 25.08.2023 and 11.08.2023, complete point-wise reply was provided to the Appellant on his above-mentioned RTI applications. However, after the directions given by the FAA, the CPIO vide its letters dated 26.12.2023 had provided revised reply/information to the Appellant.
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the Appellant is aggrieved that till date information has not been provided to him by the Respondent on his above-mentioned RTI applications. He contended that the information sought by him is in larger public interest and he is entitled to obtain the same under the RTI Act.
The Commission observes that the First Appellate Authority vide its order dated 03.10.2023 had given specific directions to provide complete information to the Appellant but despite the specific directions, the CPIO instead of providing complete information to the Appellant has merely reiterated the same set of replies with minor changes, which is not in the spirit of the RTI Act. It seems that the CPIO wants to knowingly obstruct the information under the RTI Act, despite the information sought being in larger public interest. The Respondent is directed to be cautious in future and ensure that the information which is in larger public interest should be provided to the applicants in true spirit of the RTI Act.
The Commission previously dealt with cases where copies of building plans were sought by the applicants and after the incident happened in Old Rajendra Nagar, New Delhi, a circular was issued by Additional Commissioner (Engg.), MCD, dated 29.07.2024, in which several directions were issued in public interest wherein, building plans are to be disclosed in public domain so that violations can be detected. The relevant extract of the circular dated 29.07.2024 is reproduced herein:
"SUB:- Urgent measures to prevent misuse of basement and other related matters.Page 48 of 50
As you are well aware a tragic incident occurred in the basement of a coaching institute for IAS aspirants located at Old Rajender Nagar on Saturday, the 27th of July 2024 which resulted into loss of life of three students due to flashflood caused because of choked sewer line / storm water drainage system. Needless to say that it is the primary responsibility of MCD to provide a safe and liveable city to the Public and all out efforts who prevent such unfortunate incidents cannot / will not be allowed to reoccur.
In this regard, a delegation of students met the Commissioner on Sunday, the 28th of July 2024 and expressed their concerns on this issue. It was explained to them by the Commissioner that MCD will take all necessary steps urgently so as to prevent such a mishap in future. The following directions are accordingly conveyed for immediate action and compliance;- The building having basement be got surveyed and immediate action including sealing be taken against those who are found misusing the same. There should be separate entry and exit gates for basement. All building plans shall be made available in public domain, so that the violators can be detected. All encroachments above drains / footpaths shall be removed. The storm water drains shall be fully desilted and choking at any point shall be got cleared with the help of super-sucker machines. In case fresh drain is required at any place, immediate proposal for the same be put up. The portable pumps alongwith operators shall be kept ready for dewatering of vulnerable points of water logging (which have already been identified). The open hanging wires / cables shall be got surveyed and immediate necessary action be taken in close coordination with NDPL/BSES. The private concessionaire shall be sensitized to ensure quick removal of the garbage as there is putrefaction of the same during rainy season resulting into foul smell.
In some of the zones, there are old barrels catering to combined drainage i.e. sewer and storm water. These barrels should be got surveyed to avoid any untoward incident on account of settlement. The urinal/toilets which are in poor condition shall be immediately improved. The above directions be scrupulously adhered to and strict disciplinary action will be taken against the delinquent officials."
In light of the above facts and circumstances, the Respondent is directed to re- examine the above-mentioned RTI applications of the Appellant and give revised point-wise information to the Appellant as per the provisions of the RTI Act. If any of the information sought pertains to some other department/division of the Public Authority, then, the Respondent is directed to take assistance under Section 5(4) of the RTI Act from the concerned PIO Page 49 of 50 and provide information to the Appellant, free of cost, within a period of four weeks from the date of receipt of this order.
The FAA is directed to ensure compliance of this order.
The above-mentioned second appeals are disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA Superintending Engineer - II, Municipal Corporation of Delhi, Keshav Puram Zone, A-1 Block, Keshav Puram, Delhi - 110035 Page 50 of 50 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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